Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Maharashtra - Subsection Section 29(5) in The Maharashtra Municipal Corporations Act, 1949 (5)The Chairperson of the Wards Committee shall be deemed to have vacated the office as soon as he ceases to be a Councillor.
